THIYAGU Vs. EMPEE DISTILLORS LIMITED (EXPARTE) CHENNAI

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the judgment and decree dtd. 18/4/2023 in MCOP.No.290 of 2014.

(2.) The learned counsel for the claimant would submit that on 23/5/2013, the deceased was standing in a bus stop at Egmore Government Maternity Hospital, a car bearing Registration No.TN-01-X-5959 came in a rash and negligent manner and dashed against one Police Car Boliro and hid the deceased, due to which he was died on the spot. Considering all the aspects, the Tribunal had awarded the compensation in the following manner:

(3.) He would also submit that at the time of accident, the deceased was aged about 12 years old. However, the Tribunal had fixed only a sum of Rs.3,500.00 as notional income of the deceased child, which is on the lower side. Hence, he requests this Court to enhance the same and fix a sum of Rs.6,000.00 as notional income of the deceased child.